Patna High Court
Keshiha Agro Products Private ... vs The State Of Bihar on 1 August, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10709 of 2022
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Keshiha Agro Products Private Limited having its Office at 443 A, Shri
Krishna Nagar, Motihari, East Champaran - 845401, Bihar through its
director, through its Director, Rajeev Ranjan, aged about 44 years (male) Son
of Late Rameshwar Prasad, resident of Macharganwa Kothi, Ward No. 34,
Mohalla - Ujjain Tola, Near Old Bus Stand, P.O. Bettiah Town, P.S. - Bettiah
Town, District- West Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Food and Consumer
Protection, Government of Bihar, Patna.
2. The Principal Secretary, Food and Consumer Protection, Government of
Bihar, Patna.
3. Power Grid Corporation of India Limited, through its Chief Managing
Director having its Office at B-9, Qutab Institutional Area, Katwaria Sarai,
New Delhi - 110016 and regional Office at Board Colony, Shastri Nagar,
Near Transformer Repairing Ground, Patna - 800023.
4. The Executive Director, Region - ER 1, Power Grid Corporation of India
Limited, Board Colony, Shastri Nagar, Near Transformer Repairing Ground,
Patna - 800023.
5. The Chief General Manager, Power Grid Corporation of India Limited,
Muzaffarpur Sub Station, Village and P.O. Daryiapur Kafen Op Turki,
District Muzaffarpur.
6. The Chief Manager, Power Grid Corporation of India Limited, ER-1,
Sitamarhi Sub Station, Village and P.O. Parmanandpur, Block Dumra,
District - Sitamarhi.
7. The Food Corporation of India, through its Chairman and Managing
Director, 16-20, Barakhamba Lane, New-Delhi- 110001, India, Phone 011-
4352762.
8. The General Manager, Region Food Corporation of India, Arunachal
Bhawan, Exhibition Road, Patan.
9. The Divisional Manager, The Food Corporation of India, Divisional Office,
Muzaffarpur, Krishan Complex, 1st and 2nd Floor, B.B. Ganj, NH 28,
Bhagwanpur, Muzaffarpur 842001.
10. The Bihar State Warehouse Corporation, through its Chairman, B- 2, 1st
Floor, Mauryalok Complex, Patna 800001.
11. The Managing Director, Bihar State Warehouse Corporation, B-2, 1st Floor,
Mauryalok Complex, Patna 800001.
12. The Collector cum District Magistrate, Sitamarhi.
13. The Sub-Divisional Officer, Sadar, Sitamarhi.
14. The Circle Officer, Dumra, Sitamarhi.
... ... Respondent/s
Patna High Court CWJC No.10709 of 2022 dt.01-08-2022
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Appearance :
For the Petitioner/s : Mr. P. K. Shahi, Sr. Advocate
Mr.Sajal Kumar Sinha, Advocate
For Power Grid Corporation : Mr. Harendra Kumar Tiwary, Advocate
For the F.C.I. : Mr. Prabhakar Tekriwal, Advocate
For the State ; Mr. S. Raza Ahmad, AAG-5
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 01-08-2022
Heard learned counsel for the parties.
Petitioner has prayed for following reliefs:-
Patna High Court CWJC No.10709 of 2022 dt.01-08-2022
Patna High Court CWJC No.10709 of 2022 dt.01-08-2022
Patna High Court CWJC No.10709 of 2022 dt.01-08-2022
Our attention is invited to communication dated 25th of
June, 2022 (Annexure 22, Page 85) and more specifically
Paragraph No.4 thereof which is reproduced as under:-
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djkuk pkgrk gw¡] orZeku ifjLFkfr esa ikjs'k.k ykbZu
dk :V cnyuk rduhfd dkj.kksa ls laHko ugha gS] ysfdu
Vkoj ds iksft"ku dks cny dj pkjfnokjh ds fdukjs ;k
ckgj djus ij fopkj fd;k tk ldrk gS] ftlds fy,
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egk"k; dh v/;{krk esa ,d cSBd vk;ksftr djus dh
t:jr gSA
Further our attention is invited to the communication
dated 11th July, 2022 (Annexure 23, Page 86) that of District
Magistrate, Sitamarhi.
Patna High Court CWJC No.10709 of 2022 dt.01-08-2022
We are informed that till date no decision stands taken
by the District Magistrate.
Having heard learned counsel for the parties, we are of
the considered view that respondent no.12, namely, the
Collector-cum-District Magistrate, Sitamarhi is the appropriate
officer, who has to take a decision.
Shri P. K. Shahi, learned Sr. counsel, states that
petitioner shall be content, if a direction is issued to the said
respondent to positively take a decision expeditiously based on
the communications, referred to (Supra).
As such, as mutually prayed for, petition stands
disposed of in the following terms:-
(a) Petitioner shall make himself available in
the office of the Respondent No.12, namely, - namely, the
Collector-cum-District Magistrate, Sitamarhi on 17.08.2022 at
10:30 A.M;
(b) Also, opportunity to place on record all
relevant materials/documents shall be granted to the parties;
(c) Thereafter, District Magistrate shall take a
decision within a period of four weeks;
(d) Equally, liberty is reserved to the petitioner to
assail the order, should the need so arise;
Patna High Court CWJC No.10709 of 2022 dt.01-08-2022
The petition stands disposed of in the aforesaid
terms.
Interlocutory Application(s), if any, stands disposed
of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Sanjay/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 03.08.2022
Transmission Date NA
